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[Cites 0, Cited by 0] [Section 114] [Entire Act]

State of Karnataka - Subsection

Section 114(2) in Karnataka Municipal Corporations Act, 1976

(2)In the event of the death of any person primarily liable as aforesaid, the person to whom the title of the deceased shall be transferred as heir or otherwise shall give notice of such transfer to the Commissioner within one year from the death of the deceased.